Report No. 60

Revised section 21

21. Power to amend statutory instruments.-

Where, by any Central Act or Regulation, a power to make a statutory instrument is conferred, then, unless the context otherwise requires, that power includes a power, exercisable the like manner and subject to the like sanction and conditions (if any), to add to, amend, vary or rescind the statutory instrument so made.

[Ch. 12]